WPMS/1956/2018
2021 Latest Caselaw 2592 UK

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
              ON THE 24TH DAY OF JULY, 2021
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          Writ Petition (M/S) No. 1956 of 2018


 BETWEEN:

 Pushpesh Joshi.                                    ....Petitioner
         (There is no representation for the petitioner)


 AND:

 Kumaun University and others.                   ...Respondents

         (By Mrs. Mamta Bisht, Advocate for respondent nos. 1 &
         2)

                           JUDGMENT

This writ petition was filed in the year 2018 seeking a direction to the authorities to grant him admission in Ph.D. Programme.

2. Learned counsel for respondent nos. 1 & 2 submits that the writ petition has become infructuous by efflux of time.

3. This Court is also of the opinion that the relief sought in the writ petition in the year 2018 does not survive in the year 2021.

4. Accordingly, the writ petition fails and is dismissed.

(MANOJ KUMAR TIWARI, J.) Arpan